AUROVILLE FOUNDATION Vs. ALEXANDER AND ORS.

JUDGEMENT

(1.) This second appeal is filed by the plaintiff in the suit as against the judgement and decree, dtd. 28/3/2011, passed by the Principal Sub-Court, Tindivanam, in A.S.No.7 of 2010, confirming the judgement and decree, dtd. 21/12/2009, passed by the District Munsif Court-cum-Judicial Magistrate, Vanur, in O.S.No.1 of 2002, which was one for declaration of title and permanent injunction.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The facts, which gave rise to the filing of the suit, are briefly stated hereunder: